PRAMOD KUMAR SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mrs. Laxmi Murmu, learned A.P.P. for the State.

(2.) This application is directed against the judgment dated 04.02008 passed by the learned 6th Additional Sessions Judge, Dhanbad in Criminal Appeal No. 47/2006, whereby and whereunder the judgment and order of conviction and sentence dated 18.02006 passed by the learned Judicial Magistrate, Ist Class, Dhanbad, in Jorapokhar P.S. Case No. 59/98, corresponding to G.R. Case No. 1108/1998 (T.R. No. 185/2006), convicting the petitioner for the offences punishable under Sections 420 and 406 of the Indian Penal Code and sentencing him to undergo R.I. for 2 years and 1 year respectively along with a fine of Rs. 1500/- has been affirmed.

(3.) The prosecution story in brief is that the petitioner had induced the delivery of Rs. 7000/- from the informant on the assurance that he shall make arrangements with the authorities concerned for releasing the loan under the P.M.R.Y., Scheme. It has been alleged that after the said amount was given the petitioner started avoiding the informant and the informant later on came to know that several persons were duped by the petitioner. It has also been alleged that the informant failed to get back the amount in spite of the best efforts made by him and his father.